NAVAL SINGH Vs. PRESIDING OFFICER, INDUSTRIAL TRIBIUNAL

JUDGEMENT

(1.) The order passed by the learned Single Judge dated 31.7.2015 vide which the writ petition filed by appellant was dismissed, has been impugned by filing the present intra-court appeal. The learned Single Judge upheld the award of the Labour Court dismissing the claim of the appellant.

(2.) The appellant claimed that he was appointed as Mali-cum-Chowkidar on 1.5.1995 and continued working till such time he was retrenched on 13.5.2004. A group of more than 50 workmen were retrenched at the same time. The other workmen approached this court directly by filing writ petition. In fact, the retrenchment process started as the workmen, who had completed more than 10 years, had claimed regularization in terms of the policy framed by the State. While rejecting their claim, they were retrenched. Order passed in one of the writ petitions bearing CWP No. 8284 of 2004-Brij Mohan v. State of Haryana and others has been annexed, where the prayer was for setting aside the order rejecting the prayer of the workman therein for regularization of services and also setting aside the order of retrenchment. During the pendency of the writ petition, the writ petitioner therein was allowed to continue. During the pendency thereof, the State itself re-called the workmen back in service and even regularized his services.

(3.) The appellant claimed that because of his illness, he could not approach the Court. He got the demand notice served after his retrenchment. The reference was rejected by the Labour Court.